SWARN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The appellant has filed the present appeal against the impugned judgment of conviction and order of sentenced dtd. 11/9/2023 passed by the learned Additional Sessions Judge (Adhoc), Amritsar, whereby, the appellant has been convicted for commission of the offences punishable under Ss. 302 of IPC.

(2.) The FIR (Ex. PC) in the present case was registered on the basis of the statement made by Tarsem Singh S/o Mukhtar Singh and the same has been reproduced below:-

(3.) After registration of the FIR, the dead body was shifted to the hospital for post-mortem examination. Sukhdev Singh, SI/SHO went to the hospital and prepared the inquest report (Ex.PB). The rough site plan of the place of occurrence was prepared and the statement of the witnesses were recorded. On 6/12/2000, the appellant was arrested and was interrogated. In pursuance of the disclosure statement suffered by him, he got recovered a churri (knife), which was concealed by him. However, after taking into possession, the knife (churri) was sealed in a sealed parcel and was taken into possession by the police. After completing the necessary investigation, challan was presented against the appellant by the police under Sec. 302 IPC.